RAKESH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard.

(2.) Perused the case diary / challan papers.

(3.) This is FIRST application under Sec. 438 of Criminal Procedure Code, 1973 (herein after referred to as the Code) filed on behalf of the applicant for grant of anticipatory bail, as the present applicant is apprehending his / her arrest in connection with Crime No.18/2022 registered at Police Station Narsinghgarh, District Rajgarh (MP) for offence punishable under Sec. 34 (2) of the Madhya Pradesh Excise Act, 1915.